ANAND PARKASH Vs. STATE OF HARYANA ETC

JUDGEMENT

(1.) ANAND Parkash was promoted as Chief Engineer on Decembers, 1990, and placed on probation for one year vide order Annexure P-l. He stands reverted to his substantive rank of Superintending Engineer vide order dated July 31, 1991, Annexure P-4. This order has been challenged by the petitioner through this writ petition. Averments were made that this action was taken on the basis of charge-sheets, Annexures P-2 and P-3 on account of certain allegations regarding his conduct while he was working as Superintending Engineer and the order of reversion is not simple in nature but" is by way of punishment. The stand taken up by the official respondents in the written statement is that the order of reversion has keen passed after taking into consideration the work and conduct of the petitioner while he worked as Chief Engineer. The action was not taken on account of charge-sheets, Annexures P-2 and P-3. Since certain disputed facts were raised, records were called. The official respondents have produced the record. The salient features from those records be briefly noticed.

(2.) THE Chief Administrator initiated action on May 21, 1991. Since the matter was to be put up, before the Commissioner Agriculture on June 25, 1991, he ordered that the same be put up before his successor. It appears that the aforesaid officer was to be transferred or was under orders of transfer. Subsequently again the matter was put up and the Chief Minister on July 25, 1991, as per note approved the action.

(3.) A. C. R. for the year 1990-91 was initiated by the Director Shri N. K. Jain on July 10, 1991, which was seen and approved by the Commissioner Agriculture on July 25, 1991.